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Prosecution Needn’t Adduce Evidence of Rape Against Each Accused In Gangrape Case: Bombay High Court - (22 Mar 2018)

Bombay High Court has said that if it is proved that more than one accused had acted in concert with a common intention, then if rape had been committed by even one, all the accused will be held guilty.

Tags : BOMBAY HIGH COURT   RAPE  

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